Rajendra Prasad vs Session Judge
2013 Latest Caselaw 2563 ALL

Citation : 2013 Latest Caselaw 2563 ALL
Judgement Date : 22 May, 2013

Allahabad High Court

Rajendra Prasad vs Session Judge on 22 May, 2013

Bench: Mohd. Tahir




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 23
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 285 of 2000
 

 
Petitioner :- Rajendra Prasad
 
Respondent :- Session Judge
 
Petitioner Counsel :- Jai Singh,J.A. Azmi
 
Respondent Counsel :- Govt. Advocate,R.K. Yadav
 

 
Hon'ble Mohd. Tahir,J.

Case called out.

None is responding for the petitioner as well as for the respondent even in the revised list.

The writ petition is, accordingly, dismissed for default.

Earlier stay order, if any, stands vacated.

Intimate the courts below accordingly.

Order Date :- 22.5.2013

M/A.

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